Section 11(1) in The Himachal Pradesh Roadside Land Control Act, 1968
(1)Notwithstanding anything contained in any other law for the time being in force, no land within a controlled area shall be used for the purpose of a char coal kiln, pottery-kiln or lime-kiln, stone quarry or slate quarry and no land within a controlled area shall be used for the purposes of a brickfield or brick-kiln except under, and in accordance with the conditions of, a licence from the Collector which shall be renewable annually.
